PREMATIC INTERNATIONAL ELECTRONICS Vs. K SUBBARAMAN

JUDGEMENT

(1.) This appeal is directed against the Order dated 12.3.1990 passed by the District Forum, Bangalore in Complaint No. BDCF:com:67:89-90 on its file.

(2.) It arises in this way : the Respondent was the complainant and the Appellant was the opposite party in the said complaint and they will be hereinafter referred to by the position they occupied before the District Forum. Respondent No.2 will be referred to as the manufacturer.

(3.) The complainant purchased a Geyser for Rs.553/- from the Appellant in the 'alankar Expo Exhibition 1989' held in Bangalore. The manufacturers proclaimed in the exhibition that a bucket of 20 litres of hot water could be obtained for 15 NP by using that Geyser. After getting the Geyser installed in his house the complainant found that it was consuming.45 Units costing 29 NP for getting 15 litres of hot water. Therefore, he was not satisfied with the Geyser and he filed a complaint before the District Forum about it. The Appellant admitted that he had sold the Hot Point Instant Geyser to the complainant as alleged by him. He also admitted that the manufacturer had told the complainant at the exhibition that 15 litres of hot water of 45c can be obtained in 10 minutes time with the power consumption of.27 Units. But he contended that the difference was due to the Indian conditions of supply of electricity and mechanical movement of the meter and so he is not liable. He also admitted that it require.4 units of electricity for getting 15 litres of hot water from that Geyser. No notice was issued to the manufacturer.